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[Cites 0, Cited by 0] [Section 556(3)] [Section 556] [Entire Act]

State of Punjab - Subsection

Section 556(3)(b) in Punjab Jail Manual, 1996

(b)No punishment shall be awarded for any such offence so as to combine, with the punishment awarded for any other such offence, two of the punishments which may not be awarded in combination for such offence.